SUKHBIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petition has been filed for quashing of FIR No. 0136, dtd. 18/8/2022, registered at Police Station Dharampur, District Solan, H.P., under Ss. 452, 380, 506 and 120-B of IPC and consequent criminal proceedings, on the ground that the parties have compromised the matter.

(2.) It is averred in the petition that on 25/26/9/2022 compromise has been arrived at between the parties with the intervention of respectable persons and elders. After such compromise all disputes inter se them have been resolved and they have decided to live in peace in future.

(3.) Respondent No. 2, Sh. Navneet Singh is present in the Court. His statement has been recorded on oath. In his statement Sh. Navneet Singh has specifically stated that the matter stands compromised with the petitioners and in view of such compromise, he does not intend to further prosecute the petitioners. As per respondent No. 2, he was known to petitioners since long and they had a property dispute and on settlement of such property dispute the subject matter of FIR in question also got resolved. He has undertaken that all the parties have vowed to live in peace and for this purpose alone the compromise has been effected. He has also verified the contents of compromise, Annexure P-2 and has identified his signatures thereon.